High Courts15 Jul 2024Allowed
Ms Preeti Saini Vs Mr Ankit Chopra
Delhi High Court · (2024) 07 DEL CK 2508
Constitution of India-Article 227Hindu Marriage Act, 1955-Section 12CPC-Order IX Rule 7
COURT ARCHIVE
Delhi High Court judgments, 2024
11,287 judgments · page 266 of 565
High Courts15 Jul 2024Allowed
Rajiv Bansal Vs National Insurance Company Limited
Delhi High Court · (2024) 07 DEL CK 2509
High Courts15 Jul 2024Allowed
M/s G. F. Electronics Vs Ashish Aggarwal
Delhi High Court · (2024) 07 DEL CK 2513
CPC-Order IX Rule 7
High Courts15 Jul 2024Disposed Of
Shri Ashok Kumar Jain Vs Mr Gurpreet Singh
Delhi High Court · (2024) 07 DEL CK 2514
Delhi Rent Control Act, 1958-Section 14(1)(e)
High Courts15 Jul 2024Disposed Of
Aastha Mishra @ Muskaan Vs Mr. Pradeep Tiwari
Delhi High Court · (2024) 07 DEL CK 2515
High Courts15 Jul 2024Dismissed
M/s CRI Limited Vs Pran Nath Mehta & Ors.
Delhi High Court · (2024) 07 DEL CK 2612
Constitution of India-Article 227Code of Civil Procedure-Order VII Rule 11, Section 151, 10, XV-A, XXVI Rule 9, XXXIX Rule 1 & 2, 7 Rule 11Delhi Rent Control Act, 1958-Section 14(1)(a)(b) and (j), 26(3), 15(1), 50, 27, 3(c), 6A, 8
High Courts15 Jul 2024Disposed Of
Suman Vijay Vs State Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 07 DEL CK 2653
Code of Criminal Procedure, 1973-Section 482Juvenile Justice (Care and Protection of Children) Act, 2000-Section 23IPC-Sections 323, 506
High Courts15 Jul 2024Disposed Of
Tarun Sharma & Anr. Vs State Of Nct Of Delhi & Anr.
Delhi High Court · (2024) 07 DEL CK 2654
Code of Criminal Procedure, 1973-Section 482IPC-Sections 498A, 406, 34Hindu Marriage Act-Section 13B(2)
High Courts15 Jul 2024Disposed Of
Gulfam Khan & Anr. Vs The State NCT Of Delhi & Ors.
Delhi High Court · (2024) 07 DEL CK 2325
Code of Criminal Procedure, 1973-Section 482IPC-Sections 308, 34, 323, 341
High Courts15 Jul 2024Disposed Of
Anshul Kumar Pal Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2024) 07 DEL CK 2322
Constitution of India-Article 226Code of Criminal Procedure, 1973-Section 482IPC-Sections 287, 337
High Courts15 Jul 2024Dismissed
M/S Aggarwal Propmart Pvt. Ltd. Vs M/S Kalka Promoters And Developers Pvt. Ltd. & Ors.
Delhi High Court · (2024) 07 DEL CK 2285
Code of Civil Procedure, 1908-Section 115, Order XII Rule 6, 5 Rule 8, 8 Rule 5(1), 8 Rule 5(2), 8 Rule 10, 37Code of Civil Procedure (Amendment) Act, 1976Evidence Act-Section 58
High Courts15 Jul 2024Dismissed
Inder Pal & Ors. Vs Jagat Pal
Delhi High Court · (2024) 07 DEL CK 2283
Code of Civil Procedure, 1908-Section 115, 151, 12, Order VII Rule 11, 7 Rule 11, 7 Rule 11(d), 14 Rule 2, 16 Rule 1Specific Relief Act, 1963-Section 6Code of Criminal Procedure, 1973-Section 200, 156(3)
High Courts15 Jul 2024
Sri Awadh Ram Leela Committee Vashnu Mata Mandir & Anr. Vs Delhi Municipal Corporation Of Delhi & Ors.
Delhi High Court · (2024) 07 DEL CK 2280
Constitution of India-Article 226, 25 & 26Societies Registration Act, 1860Union Territory of Delhi Loudspeaker (Licensing and Controlling) Regulations, 1988
High Courts15 Jul 2024Disposed Of
Saroj Khemka Vs Mukat Behari Khemka & Ors.
Delhi High Court · (2024) 07 DEL CK 2237
Arbitration and Conciliation Act, 1996-Section 8, 11, 11(6), 11(6A), 12, 21, 43(1), 43(2)Arbitration and Conciliation (Amendment) Act 2015-Section 11Arbitration and Conciliation (Amendment) Act, 2019-Section 3(v)
High Courts15 Jul 2024Dismissed
M/S Kotak Mahindra Prime Ltd Vs Manav Sethi & Anr.
Delhi High Court · (2024) 07 DEL CK 2235
Arbitration and Conciliation Act, 1996-Section 11(6), 12, 21, 43(1), Schedule V, VII
High Courts15 Jul 2024Disposed Of
Hero Motocorp Limited Vs Mr. Dinesh Kumar Kaushal
Delhi High Court · (2024) 07 DEL CK 2226
Arbitration and Conciliation Act, 1996-Section 9, 11, 17, 12
High Courts15 Jul 2024Disposed Of
PNB Housing Finance Limited Vs M/s. K. K. Banijya Private Limited & Ors.
Delhi High Court · (2024) 07 DEL CK 2225
Arbitration and Conciliation Act, 1996-Section 9, 21, 11(6)Securitization and Reconstruction of Financial Assets and Enforcement of Securities Interest Act, 2002-Section 13(2)
High Courts15 Jul 2024Disposed Of
Krishna Udyog Vs Union Of India & Anr.
Delhi High Court · (2024) 07 DEL CK 2220
Arbitration and Conciliation Act, 1996-Section 17
High Courts15 Jul 2024Dismissed
Veerpal Kaur Vs State Bank Of India & Anr.
Delhi High Court · (2024) 07 DEL CK 2171
Constitution of India-Article 226State Bank of India Officers' Service Rules, 1992-Rule 16(3)(a)State Bank of Hyderabad (Officers) Service Regulations, 1979
High Courts15 Jul 2024
Mrs. Prabha Mandal Vs WTC, Noida Development Company Pvt. Ltd. & Anr.
Delhi High Court · (2024) 07 DEL CK 2133
Arbitration and Conciliation Act, 1996-Section 11(6), 12(5), Schedule VII, 12, Fourth ScheduleArbitration and Conciliation (Amendment) Act, 2015 (3 of 2016)-Section 12(5)